Elias P.V vs Regional Transport Authority
2022 Latest Caselaw 10379 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                       WP(C) NO. 31844 OF 2022
PETITIONER/S:

    1          ELIAS P.V.
               AGED 52 YEARS
               PULIKKAYATH PUTHENPURA HOUSE, MAZHUVANNOOR P.O.,
               VALAMBOOR, ERNAKULAM-686 669
    2          JAIMON JOSEPH,
               KOOTTUMALAKUNNEL HOUSE, MANJOOR P.O., KOTTAYAM-
               686 603
               BY ADV I.DINESH MENON


RESPONDENT/S:

    1          REGIONAL TRANSPORT AUTHORITY
               ERNAKULAM, REGIONAL TRANSPORT OFFICE,
               COLLECTORATE P.O., ERNAKULAM-682 030
    2          THE SECRETARY,
               REGIONAL TRANSPORT AUTHORITY, ERNAKULAM,
               REGIONAL TRANSPORT OFFICE, COLLECTORATE, P.O.,
               ERNAKULAM-682 030
OTHER PRESENT:

               0
               GP JIMMY GEORGE


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   07.10.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 31844 of 2022



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 31844 of 2022
                        =============================================================

                   Dated this the 7th day of October, 2022

                                          JUDGMENT

The 1st petitioner is the holder of Ext.P1 regular permit.

According to him, since he is not keeping good health, he wants

to transfer Ext.P1 permit in the name of the 2 nd petitioner.

Accordingly, Ext.P2 joint application for transfer of permit was

submitted before the 1st respondent. The grievance of the

petitioners is that the joint application for transfer of permit is

not so far considered by the 1st respondent.

2. Heard the counsel for the petitioners and the

Government Pleader for the respondents.

3. After hearing both sides, I think there can be a

direction to dispose of Ext.P2 joint application.

Hence, this writ petition is disposed of in the following

manner:

W.P.(C). No. 31844 of 2022

1. There shall be a direction to the 1st respondent to consider Ext.P2 joint application for transfer of Ext.P1 permit as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment.

2. In case the meeting of the RTA is not convened during the above period, the respondents shall take necessary steps adopting the method of circulation.

3. I make it clear that I have not considered the matter on merit and the authority can pass appropriate order, in accordance to law.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 31844 of 2022

APPENDIX OF WP(C) 31844/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PERMIT ON THE ROUTE KIZHAKKAMBALAM-KOTTAYAM WITH RESPECT TO S/C KL-40 5488 Exhibit P2 TRUE COPY OF THE JOINT APPLICATION FOR TRANSFER SUBMITTED BY THE PETITIONERS ON 03.6.2022 Exhibit P3 TRUE COPY OF THE JUDGMENT IN WPC NO.20010/2022 DATED 21.6.2022